ITAT, Mumbai: No Penalty If Non-Furnishing of Tax Audit Report was Due to Bona Fide Reasons - (18 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the penalty under Section 271B of the Income Tax Act, 1961 is not leviable if there are bona fide reasons on the part of the Assessee for the delay in furnishing the tax audit report.
Tags : INCOME TAX APPELLATE TRIBUNAL NON-FURNISHING OF TAX AUDIT REPORT
Share : 
|